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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Tripura - Subsection

Section 1(2) in Protection of Human Rights Act, 1993

(2)It extends to the whole of India:Provided that it shall apply to the State of Jammu and Kashmir only in so far as it pertains to the matters relatable to any of the entries enumerated in List I or List III in the Seventh Schedule to the Constitution as applicable to that State.